Jai Shree Makwana vs State Of Rajasthan
2021 Latest Caselaw 6669 Raj

(1 of 2) [CW-3898/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3898/2021

Jai Shree Makwana D/o Shri Jai Prakash Makwana, Aged About 30 Years, R/o Valmiki Colony, Sagwara, District Dungarpur (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through The Director, Department Of Elementary Education, Bikaner (Raj.)

2. The District Education Officer Cum Nodal Officer, (Teachers Recruitment), Department Of Elementary Education, Dungarpur (Raj.)

3. The Chief Executive Officer, Zila Parishad, Dungarpur (Raj.)

----Respondents

For Petitioner(s) : Mr. Pankaj Mehta

JUSTICE DINESH MEHTA

Judgment

05/03/2021

1. Learned counsel for the petitioner submits that the petitioner

would be satisfied if a direction is issued to the respondents to

decide her representation dated 17.06.2020 expeditiously.

2. In view of the aforesaid, the present writ petition is disposed

of with a direction to the petitioner to file a fresh representation,

along with photo-stat copy of the earlier representation and

certified copy of the order instant within a period of two weeks.

3. In case, a representation is so addressed within the aforesaid

period, the respondents shall consider and decide the same in

accordance with law; however, in no case later than six weeks

from the date of receipt of the representation.

(2 of 2) [CW-3898/2021]

4. It is made clear that aforesaid direction to decide the

representation has been issued only with a view to ensure

expeditious redressal of petitioner's grievance. The same may not

be construed to be an order to decide the representation in a

particular manner.

5. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J 132-A.Arora/-

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